Rahul Patel @ Diamond vs The State Of Jharkhand .......... Opp. ...
2026 Latest Caselaw 2203 Jhar

Jharkhand High Court

Rahul Patel @ Diamond vs The State Of Jharkhand .......... Opp. ... on 20 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                  2026:JHHC:7810




        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    B.A. No. 1001 of 2026
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Rahul Patel @ Diamond, S/o Rajkumar Patel, R/o Village- Sakim Chowk, P.O.-Sakim Chowk, P.S.-Patna City, District- Patna (Bihar) .......... Petitioner

-Versus-

The State of Jharkhand .......... Opp. Party

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Gautam Kumar, Advocate For the State : Mr. Sanjay Kr. Srivastava, A.P.P.

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Order No.03 Date: 20.03.2026

1. The petitioner is an accused in the case registered for the

offences punishable under Sections 110/310 r/w 190 of

the Bharatiya Nyaya Sanhita (BNS), 2023 and 25(1-

B)(a)/26/27 of the Arms Act.

2. Learned counsel for the petitioner submits that the

petitioner has been falsely implicated in the present case

and has not committed any offence as alleged in the F.I.R.

Though, there is alleged recovery of some looted jewellery

from the possession of the petitioner, however, the same

has not been put on TIP. Moreover, even though the

petitioner has been put on TIP, he has not been identified

therein. The informant has already been examined in the

trial; however, he has not stated anything specific against

the petitioner. Moreover, similarly situated co-accused,

Navin Kumar, Ronit Kumar @ Ronit Rai @ Bulla @ Golu

and Musafir Hawari have already been granted regular bail

by different Benches of this Court. The petitioner has no

criminal antecedent as has been stated in paragraph

2026:JHHC:7810

No. 11 of the present bail application. The petitioner is in

judicial custody since 25.06.2025. Hence, he may be given

the privilege of regular bail.

3. Learned A.P.P. opposes the petitioner's prayer for regular

bail.

4. Having heard learned counsel for the parties and

considering the materials available on record, the

petitioner is directed to be released on bail on furnishing

bail bond of Rs.20,000/- (Rupees Twenty Thousand) with

two sureties of the like amount each to the satisfaction of

learned Additional Sessions Judge-III, Bokaro in

connection with Chas P.S. Case No. 99 of 2025

corresponding to S.T. Case No. 320 of 2025.

(Rajesh Shankar, J.)

20.03.2026 Vikas/ Uploaded on 20.03.2026